Section 15 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
15. Variation on revocation of scheme.
(1)A town planning scheme sanctioned under section 14 may at any time be varied or variation on revocation of scheme revoked by a subsequent scheme, published and sanctioned in accordance with this Act.Provided that the municipal council shall be competent to modify a scheme after it has been sanctioned by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] under section 14 by an agreement entered into with the persons interested in the scheme and with the concurrence of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.].(2)(a)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may, at any time, by notification in the (Official Gazette), vary or revoke a scheme sanctioned under section 14.(c)Before issuing such notification the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall publish in the prescribed manner a draft of such notification together with a notice, specifying a date on or after which such draft will be taken into consideration and shall consider any objection or suggestion which may be received in respect of such draft from the council or any person affected by the scheme before the date so specified.
